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[Cites 0, Cited by 0] [Section 37(6)] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(6)(b) in M.P. Vat Rules, 2006

(b)The e-Receipt of such deposit shall be in Form 26-A in case of an amount other than the amount of tax deducted at source under Section 26 and in Form 27-A in case of an amount of tax deducted at source under Section 26.]